Sjaypee Impex Privat... v. Asst. General Manage...

1. An adjournment slip has been circulated by the learned counsel for the petitioner.

2. A grievance is made by the auction purchaser that despite deposit of the amount, he is being deprived of enjoyment in view of the interim order passed by this Court on 6-12-2019 SLP(C) No. Diary 42445 of 2019.

3. In view of the request of the petitioner, we defer consideration to 18 August, 2020 making clear that the necessary arrangement should be made for that date otherwise the interim order shall stand withdrawn.

4. Additional documents, if any, be filed by the private respondents as prayed for.